Lallu Ram vs State Of U.P. And 3 Others
2022 Latest Caselaw 8439 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 10196 of 2022
 

 
Petitioner :- Lallu Ram
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pradeep Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Arun Kumar
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner, learned State Counsel appearing on behalf of respondents 1 and 2 and Mr. R.P. Shukla Advocate holding brief for Mr. Arun Kumar learned counsel for respondents 3 and 4.

Petition has been filed seeking a direction to the respondents to pay arrears of salary for the period July, 2015 to October, 2015, bonus for the period 2015 to 2016, increment of salary for the period 2014, 2015 and 2016 as also pension redetermine after taking increment in salary into account.

Learned counsel for petitioner submits that petitioner was earlier working as Assistant Teacher in the Basic/Senior Basic School and attained the age of superannuation on 31st March, 2016 but due to increase with the date of actual retirment till the end of session, he superannuated on 30th June, 2016. He was denied salary payment and other benefits as indicated here in above in terms of government order dated 2nd May, 2017 which was subject matter of challenge in writ A No. 33360 of 2017. Aforesaid petition was allowed and the government order dated 2nd May, 2017 was set aside. Learned counsel for petitioner is seeking parity of the aforesaid judgment.

For the aforesaid grievance, the petitioner has already submitted a representation dated 26.5.2022 but seeks liberty to file a fresh representation.

Considering innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before opposite party No. 3 i.e. Basic Shiksha Adhikari, District Prayagraj, Allahabd Region, Allahabad. In case such a representation is filed, the same shall be decided in the light of judgment and order dated 19th August, 2017 passed in the case of Angad Yadav and others versus State of U.P. and others, Writ A No. 33360 of 2017 within with period of six weeks from the date a copy of this order is produced before the said authority

With the aforesaid observations, the writ petition stands disposed of.

Order Date :- 28.7.2022

Prabhat